COURT ARCHIVE

Rajasthan High Court judgments, 1992

555 judgments · page 26 of 28

High Courts23 Jan 1992Allowed

Fatehlal Vs State of Rajasthan

Rajasthan High Court · (1992) CriLJ 2233 : (1992) 1 RLW 342 : (1991) 2 RLW 505 : (1992) 1 WLC 378 : (1992) 1 WLN 174

Prevention of Food Adulteration Act, 1954 — Section 16, 2, 2(1), 7Prevention of Food Adulteration Rules, 1955 — Rule 26

High Courts23 Jan 1992Partly Allowed

Suja and Others Vs Ram Narain and Others

Rajasthan High Court · AIR 1992 Raj 163 : (1994) 1 RLW 611 : (1992) WLN 536

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 11, Order 22 Rule 4(3)

High Courts22 Jan 1992Allowed

R.S.E.B. Retired Employees Association and Another Vs The Rajasthan State Electricity Board and Others

Rajasthan High Court · (1992) 1 RLW 333 : (1992) 3 WLC 33 : (1992) 1 WLN 166

Constitution of India, 1950 — Article 14Electricity (Supply) Act, 1948 — Section 78A

High Courts22 Jan 1992Dismissed

Kartar Singh Vs Union of India (UOI) and Others

Rajasthan High Court · (1992) 1 WLN 92

Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 12Limitation Act, 1963 — Section 12, 5

High Courts22 Jan 1992Dismissed

Bheru Singh and Others Vs Rajasthan State Electricity Board and Others

Rajasthan High Court · (1992) 1 WLN 68

Constitution of India, 1950 — Article 226

High Courts22 Jan 1992Allowed

Abdul Gafoor Vs Regional Transport Authority and Others

Rajasthan High Court · (1992) 1 WLN 28

Motor Vehicles Act, 1988 — Section 87(2)

High Courts22 Jan 1992Dismissed

Vinay Mertia Vs University of Jodhpur

Rajasthan High Court · (1992) 1 WLN 64

High Courts21 Jan 1992

Rajasthan Prathmik and Madhymik Shishak Sangh Vs State of Rajasthan and Another

Rajasthan High Court · (1992) 1 WLN 90

High Courts21 Jan 1992Dismissed

Sikar Kendriya Sahkari Bank Ltd. Vs Prescribed Authority and Others

Rajasthan High Court · (1993) 2 LLJ 961

Rajasthan Co-operative Societies Rules, 1966 — Rule 41Rajasthan Shops and Commercial Establishments Act, 1958 — Section 2(3), 28A, 3(2)

High Courts21 Jan 1992Dismissed

Sikar Kendriya Sahkari Bank Ltd. Vs Prescribed Authority, under the Rajasthan Shops and Commercial Establishment Act and Others

Rajasthan High Court · (1992) 1 WLC 452 : (1992) 1 WLN 500

Constitution of India, 1950 — Article 226, 227, 254Electricity (Supply) Act, 1948 — Section 79LIFE INSURANCE CORPORATION ACT, 1956 — Section 11, 49

High Courts20 Jan 1992

Shri Iqbal and Others Vs His Holiness Dr. Syedna Mohd. Barhanuddin Sahab through his attorney holders

Rajasthan High Court · (1992) 1 RLW 515 : (1992) 2 WLC 137 : (1992) 1 WLN 511

Constitution of India, 1950 — Article 25, 26Criminal Procedure Code, 1973 (CrPC) — Section 145

High Courts20 Jan 1992Allowed

Dr. Kailash Bhandari Vs State

Rajasthan High Court · (1992) 1 WLN 27

Constitution of India, 1950 — Article 14, 16

High Courts18 Jan 1992Dismissed

Alcobex Metals (P) Limited Vs Union of India (UOI) and Others

Rajasthan High Court · (1992) 1 WLN 36

Central Excises and Salt Act, 1944 — Item 26A(3)

High Courts17 Jan 1992Allowed

Smt. Radha Devi Vs The State of Rajasthan and Others

Rajasthan High Court · (1992) 1 RLW 698 : (1992) 1 WLN 21

High Courts17 Jan 1992Allowed

Rama Nand Vs Lalita Sharma and Others

Rajasthan High Court · (1993) ACJ 863

Motor Vehicles Act, 1988 — Section 173, 95, 96

High Courts17 Jan 1992Dismissed

S.N. Singh Vs Rajasthan Atomic Power Project and Another (70)

Rajasthan High Court · (1994) 1 LLJ 274 : (1992) 1 RLW 328 : (1992) 3 WLC 263 : (1992) 1 WLN 24

Industrial Disputes (Central) Rules, 1957 — Rule 9, 9(2)Industrial Disputes Act, 1947 — Section 33

High Courts17 Jan 1992Dismissed

G.M., Lake Palace Hotel and Others Vs Ranjit Singh

Rajasthan High Court · (1993) 2 LLJ 1098 : (1992) 1 RLW 317 : (1992) 3 WLC 96 : (1992) 1 WLN 541

Constitution of India, 1950 — Article 254(2)Industrial Disputes Act, 1947 — Section 2(5)Rajasthan Shops and Commercial Establishments Act, 1958 — Section 2(5), 28A

High Courts17 Jan 1992Allowed

Surjan Singh and Others Vs The State of Rajasthan

Rajasthan High Court · (1992) 1 RLW 23 : (1992) 1 WLN 53

Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Penal Code, 1860 (IPC) — Section 302, 34

High Courts16 Jan 1992

Yashoda Devi Vs State

Rajasthan High Court · (1992) 1 WLN 19

High Courts16 Jan 1992Allowed

Naga Ram Choudhary Vs State of Raj. and Others

Rajasthan High Court · (1992) 1 WLN 193